RINA JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Learned advocate Mr.Kshitij Amin waives service of notice of Rule on behalf of Respondent Nos.1, 2, 3 and 5 and learned Additional Public Prosecutor Mr.Soaham Joshi waives service of notice of Rule on behalf of Respondent No.4 - State.

(2.) By way of this petition, the petitioner has prayed for following reliefs:

(3.) In nutshell by way of aforesaid prayers, the petitioners have prayed for defreezing of their bank accounts and bank lockers and to release the Fixed Deposits and Life Insurance Policies in the name of the petitioners, to release the passports and other assets seized under the panchnama dtd. 22/5/2015.